Supreme Court - Daily Orders
Dharnidhar Mishra vs The State Of Bihar on 4 January, 2022
Bench: Dinesh Maheshwari, Vikram Nath
ITEM NO.12+ 34 Court 14 (Video Conferencing) SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9537/2021
(Arising out of impugned final judgment and order dated 17-03-2021
in CRLM No. 28383/2015 passed by the High Court Of Judicature At
Patna)
DHARNIDHAR MISHRA Petitioner(s)
VERSUS
THE STATE OF BIHAR & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.160667/2021-EXEMPTION FROM FILING
O.T. )
WITH
SLP(Crl) No. 9513/2021 (II-A)
(FOR ADMISSION and I.R. and IA No.157942/2021-EXEMPTION FROM FILING
O.T.)
SLP(Crl) No. 9009/2021 (II-A)
(FOR ADMISSION and I.R. and IA No.151754/2021-EXEMPTION FROM FILING
O.T.)
SLP(Crl) No. 9163/2021 (II-A)
(FOR ADMISSION and I.R. and IA No.154376/2021-EXEMPTION FROM FILING
O.T.)
SLP(Crl.) No. 9011/2021 (II-A)
(FOR ADMISSION and IA No.151778/2021-EXEMPTION FROM FILING O.T..)
Date : 04-01-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Anurag Dubey, Adv.
Mr. Rajesh Pathak, Adv.
Mr. Sumit Kumar, Adv.
Ms. Kumari Supriya, Adv.
Mr. Abhishek Chakraborty, Adv.
Ms. Pragya Aggarwal, Adv.
Mr. Sumit Kumar, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.01.04
16:15:25 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioners and on perusal of the record, we do not find any reason to entertain these petitions under Article 136 of the Constitution of India. The petitions seeking special leave to appeal are, accordingly, dismissed.
All the pending applications stand disposed of.
(POOJA SHARMA) (RAM SUBHAG SINGH)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
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